- (1.) This petition by a resident of Village Saikhora, Tehsil and District Hardoi has been filed challenging the notification dated 5.2.2015 purportedly issued under Section 6(1) of Uttar Pradesh Consolidation of Holdings Act, 1953 whereby the earlier notification issued under Section 4(2) of the said Act, dated 09.01.1997 has been cancelled.
(2.) The assertions made in the writ petition are to the effect that petitioner had earlier approached this Court, seeking a direction to the Consolidation Authorities to complete the then ongoing consolidation proceedings in the village concerned and this Court disposed of the said writ petition by means of an order dated 19.9.2014 directing the District Magistrate to pass suitable order on the application/ representation which was preferred by the petitioner after hearing the parties concerned.
(3.) It appears that in compliance of the said order dated 19.9.2014, the District Magistrate had passed an order on 8.12.2014 whereby he had expressed his opinion that in the circumstances prevailing at that time, it would not be appropriate to carry on the consolidation proceedings. While passing the said order dated 8.12.2014, the District Magistrate who is ex officio District Deputy Director of Consolidation as well, had also opined that it would be appropriate to get a notification under Section 6(1) of the Consolidation of Holdings Act issued.;